Section 172(5) in The C.G. Land Revenue Code, 1959
(5)If any land has been diverted in contravention of an order passed or of a condition imposed under any of the foregoing sub-sections, the [Competent Authority] [Substituted 'Sub-Divisional Officer' by C.G. Act No. 14 of 2011, dated 3.5.2011.] may serve a notice on the person responsible for such contravention, directing him, within a reasonable period to be stated in the notice, to use the land for its original purpose or to observe the condition; and such notice may require such person to remove any structure, to fill up any excavation, or to take such other steps as may be required in order that the land may be used for its original purpose, or that the condition may be satisfied. The [Competent Authority] [Substituted 'Sub-Divisional Officer' by C.G. Act No. 14 of 2011, dated 3.5.2011.] may also impose on such person a penalty not exceeding [one thousand rupees] [Substituted 'two hundred rupees' by C.G. Act No. 14 of 2011, dated 3.5.2011.] for such contravention, and a further penalty not exceeding [one hundred rupees] [Substituted 'twenty rupees' by C.G. Act No. 14 of 2011, dated 3.5.2011.] for each day during which such contravention is persisted in.
